COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,818 of 2,989

Supreme Court22 Nov 1965Allowed

Jahiruddin Vs K.D. Rathi, Factory Manager, The Model Mills Nagpur Ltd.

Supreme Court Of India · AIR 1966 SC 907 : (1966) 12 FLR 196 : (1966) 1 LLJ 430 : (1966) MhLj 577 : (1966) MPLJ 609 : (1966) 2 SCR 660

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16

Supreme Court20 Nov 1965Dismissed

Mathura Prasad and Others Vs Sagar Electric Supply Company Ltd., Sagar

Supreme Court Of India · (1967) JLJ 554

Supreme Court19 Nov 1965Dismissed

Commissioner of Income Tax, Punjab, Patiala Vs R.B. Jodha Mal Kuthiala

Supreme Court Of India · AIR 1966 SC 1433 : (1966) 59 ITR 753 : (1966) 2 SCR 645

Income Tax Act, 1922 — Section 25(3), 25(4)

Supreme Court19 Nov 1965dismissed

Indore Malwa United Mills Vs Commissioner of Income Tax, (Central) Bombay

Supreme Court Of India · (1966) 59 ITR 738 : (1966) 2 SCR 651

Income Tax Act, 1922 — Section 4(1), 66(1)

Supreme Court18 Nov 1965Dismissed

Eramma Vs Verrupanna and Others

Supreme Court Of India · AIR 1966 SC 1879 : (1966) 2 SCR 626

Hindu Succession Act, 1956 — Section 14, 14(1), 6, 8

Supreme Court18 Nov 1965dismissed

Workmen of Bombay Port Trust Vs The Trust of The Port of Bombay

Supreme Court Of India · AIR 1966 SC 1201 : (1970) 20 FLR 7 : (1966) 1 LLJ 709 : (1966) 2 SCR 632

Minimum Wages (Central) Rules, 1950 — Rule 24, 25Minimum Wages Act, 1948 — Section 13, 14

Supreme Court17 Nov 1965Allowed

J.N. Sharma Vs H.H. Vijayakunverba

Supreme Court Of India · AIR 1966 SC 1074 : (1966) 59 ITR 746 : (1966) 2 SCR 618

Expenditure Tax Act, 1957 — Section 13, 15, 18, 18(2), 18(3)

Supreme Court17 Nov 1965Allowed

Commissioner of Income Tax, Assam Vs Nandlal Aggarwal and Another

Supreme Court Of India · AIR 1966 SC 899 : (1966) 59 ITR 758 : (1966) 2 SCR 612

Income Tax Act, 1922 — Section 66(2), 66A(2)

Supreme Court16 Nov 1965dismissed

K.K. Handique Vs Member, Board of Agricultural Income Tax, Assam

Supreme Court Of India · AIR 1966 SC 1191 : (1966) 60 ITR 216

Assam Agricultural Income Tax Act, 1939 — Section 12, 12(1), 13

Supreme Court16 Nov 1965Dismissed

Commissioner of Income Tax, Kerala Vs C.D. Lonappan

Supreme Court Of India · (1966) 60 ITR 247

Constitution of India, 1950 — Article 136Income Tax Act, 1922 — Section 10(2)

Supreme Court16 Nov 1965Allowed

Modi Sugar Mills Ltd. Vs Commissioner of Sales Tax, Uttar Pradesh, Lucknow

Supreme Court Of India · AIR 1966 SC 841 : (1966) 2 SCR 607 : (1966) 17 STC 356

Uttar Pradesh Sales Tax Act, 1948 — Section 7Uttar Pradesh Sales Tax Rules, 1948 — Rule 39, 39(1), 39(2), 40

Supreme Court15 Nov 1965Allowed

Gotan Lime Syndicate Vs Commissioner of Income Tax, Rajasthan and Delhi Dalmia Cement (Bharat) Ltd., Cement Manufacturing Association and Moolchand Sharma (Interveners)

Supreme Court Of India · AIR 1966 SC 1564 : (1966) 59 ITR 718 : (1966) 2 SCR 596

Income Tax Act, 1922 — Section 66(1)

Supreme Court15 Nov 1965Allowed

The Ballarpur Collieries Co. Vs State Industrial Court, Nagpur and Others

Supreme Court Of India · AIR 1966 SC 925 : (1966) 12 FLR 201 : (1966) 1 LLJ 425 : (1966) MhLj 583 : (1966) MPLJ 615 : (1966) 2 SCR 589

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 1(3)

Supreme Court12 Nov 1965Dismissed

Indra Singh and Sons (P.) Ltd. Vs Sales Tax Officer Raigarh Circle and Others

Supreme Court Of India · (1966) JLJ 850

Central Sales Tax Act, 1956 — Section 14, 7Madhya Pradesh General Sales Tax Act, 1958 — Section 39(1)

Supreme Court12 Nov 1965Dismissed

Durgadas Shirali Vs union of india (UOI) and Others.

Supreme Court Of India · AIR 1966 SC 1078 : (1966) CriLJ 812 : (1966) 2 SCR 573

Constitution of India, 1950 — Article 358, 359(1)Defence of India Rules, 1962 — Rule 30

Supreme Court12 Nov 1965Dismissed

Russa H. Mehta Trust, Bombay Vs Commissioner of Income Tax, Bombay City - I

Supreme Court Of India · AIR 1966 SC 866 : (1966) 59 ITR 711 : (1966) 2 SCR 579

Income Tax Act, 1922 — Section 12B, 14(2), 2(3A), 3, 4Income Tax Act, 1941 — Section 14(2)Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 3, 7

Supreme Court10 Nov 1965Allowed

Mahadeo Vs Babu Udai Pratap Singh and Others

Supreme Court Of India · AIR 1966 SC 824 : (1966) 2 SCR 564

Conduct of Elections Rules, 1961 — Rule 22, 56(2)Representation of the People Act, 1951 — Section 100(1)

Supreme Court10 Nov 1965Allowed

Lala Ram Swarup and Others Vs Shikar Chand and Another

Supreme Court Of India · AIR 1966 SC 893 : (1966) 2 SCR 553

Conduct of Elections Rules, 1961 — Rule 56(2)Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 100(1), 16, 3(3), 3(4)

Supreme Court08 Nov 1965Allowed

Beharilal Shyamsunder Vs Sales Tax Officer, Cui Circle, Cuttack and Another

Supreme Court Of India · (1966) 60 ITR 260 : (1966) 17 STC 508

Supreme Court05 Nov 1965Dismissed

Lakhmi Chand Khemani Vs Smt. Kauran Devi

Supreme Court Of India · AIR 1966 SC 1003 : (1966) 2 SCR 544

Delhi Rent Control Act, 1958 — Section 2(1), 50Slum Areas (Improvement and Clearance) Act, 1956 — Section 19